Section 2(q) in Kerala Anti-Social Activities (Prevention) Act, 2007
(q)'loan shark' means a person who lends money for exorbitant interest in contravention of the provisions of the Kerala Money Lenders Act, 1958 (35 of 1958), the Kerala Prohibition of Charging Exorbitant Interest Act, 2012 (2 of 2013) or of any other law for the time being in force, a money lender or any person engaged, by the money lender or someone acting on his behalf, who uses or threatens to use physical violence, directly or otherwise or through any person against any person for the purpose of collecting any part of the loan so given for exorbitant interest or interest thereon or any instalment thereof or for taking any movable or immovable property connected with the loan transaction or the realization of whole or part of the loan amount or interest thereon;
